- (1.) Appellant was serving as a Conductor with respondent No.2. His service was terminated on a ground that he had embezzled some amount. It was so said on the basis of checking made on 14.9.1990.
(2.) After enquiry, wherein appellant was given an ample opportunity to defend himself, he was dismissed from service vide order dated 19.8.1992. Appellant challenged that order before respondent No.1. After trial, his claim for reinstatement was rejected. It was specifically noticed by respondent No.1 that at the time of departmental enquiry, appropriate opportunity of hearing was given to the workman and enquiry was held in accordance with the principles of natural justice.
(3.) Appellant approached this Court by filing Civil Writ Petition No. 7660 of 1997 which was dismissed on 17.5.2013. Hence, this appeal.;